Nirmal Ujwal Credit Co-Operative ... vs Narendra Mohanlal Choudhary
2021 Latest Caselaw 8028 Bom

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                                                          1706caz8 of 2021.odt

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                    Civil Application (CAZ) No.8 of 2021
                                       In
                    Letters Patent Appeal No.358 of 2012
                                       In
                       Writ Petition No.5228 of 2011
               Nirmal Ujwal Credit Co-operative Society Limited
                                    Versus
                  Narendra Mohanlal Choudhary and another


 Office Notes, Memoranda of Coram,
 appearances, Court's orders or directions Court's or Judge's orders
 and Registrar's order
          Shri M.R. Joharapurkar, Advocate for Applicant/Respondent No.1.
          Shri Yash Maheshwari, Advocate, holding for Shri S.V. Bhutada,
          Advocate for Appellant.
          Shri A.M. Kadukar, Assistant Government Pleader for Respondent
          No.2.

                     CORAM : A.S. CHANDURKAR &
                             PUSHPA V. GANEDIWALA, JJ.

DATE : 17th JUNE, 2021

This is an application for production of judgment in First Appeal No.169 of 2018 decided by this Court on 12-1-2021.

Perused the application. As the judgment, which is sought to be produced on record of this Letters Patent Appeal, is between the same parties and as the learned counsel for the appellant has no objection in production of the said judgment on record, the civil application is allowed and disposed of.

(PUSHPA V. GANEDIWALA, J.) (A.S. CHANDURKAR, J.) Lanjewar